BIMLA DEVI Vs. STATE OF H P

JUDGEMENT

(1.) THE Petitioner has prayed mainly the following relief :

(2.) THE brief facts of the case are that Petitioner was appointed as part time water carrier in Government Primary School, Pipalghat, under Clause 12 of the Part Time Water Carrier Scheme, but Respondent No. 4 did not issue the appointment letter to her. In these circumstances, the Petitioner had to approach erstwhile Tribunal and filed OA No. 2467 of 2002, which was decided on 3.1.2007 and a direction was given by the Tribunal to Pradhan -Respondent No. 4 herein to accept the joining of the Petitioner and execute the agreement within a period of one month from the date of order. In compliance to order dated 3.1.2007, the Respondent No. 4 herein had allowed the Petitioner to join as part time water carrier. The Petitioner in the present petition has prayed that Respondents No. 1 to 3 may be ordered to grant pay, seniority and all consequential benefits to the Petitioner and salary may be ordered to be recovered from Respondent No. 4 personally.